K.Balaji Rao vs K.Hanumantha Rao
2025 Latest Caselaw 8886 Mad

Citation : 2025 Latest Caselaw 8886 Mad
Judgement Date : 24 November, 2025

Madras High Court

K.Balaji Rao vs K.Hanumantha Rao on 24 November, 2025

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 24-11-2025

                                                               CORAM

                                  THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE

                                                      A.S.No.171 of 2021

                1. K.Balaji Rao

                2, K.Suvarna                                                              ... Appellants

                                                                   Vs.
                1. K.Hanumantha Rao

                2. K.Radhakrishnan

                3. C.H.Jayalakshmi

                4. Padmasree                                                              ... Respondents

                PRAYER:

                           This Appeal Suit is filed under Section 96 of C.P.C., against the judgment

                and decree passed in O.S.No.03 of 2016 dated 07.01.2021 on the file of the learned

                the III Additional District and Sessions Judge, Tiruvallur @ Poonamallee.



                                   For Appellants      :Mr.K.Balu

                                   For R1              : Mr. G.Prakash

                1/6




https://www.mhc.tn.gov.in/judis                 ( Uploaded on: 25/11/2025 07:22:07 pm )
                                  For R3               : Mr.r.Umashankar
                                                         for Shri Shankar Associates

                                  For R2 & R4          : M/s.K.Muthamil Raja




                                                           JUDGMENT

Earlier, this Court, on 08.07.2025 had referred the matter to the

Mediation and Conciliation Centre, High Court, Madras. Accordingly, the parties

have appeared before the Mediation and Conciliation Centre, High Court Madras

and arrived at a compromise. The parties have also filed a joint memo of

compromise dated 19.11.2025, to that effect.

2. In view of above, this First Appeal is disposed of, in terms of the Joint

Memo of Compromise dated 19.11.2025. The said Joint Memo of Compromise

shall form part of the decree. Refund of Court fee is ordered under Section 69-A of

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/11/2025 07:22:07 pm ) the Tamil Nadu Court Fees Suit & Valuation Act, 1955.

24.11.2025 mfa Index: Yes / No

Speaking Order / Non-speaking Order

Neutral Citation: Yes / No